(4)When the areas of two or more Grams are united under clause (d) of sub-section (3) of Section 3, so as to constitute a single Gram, the Gram Panchayats of the said Grams shall, as from the date of the notification referred to in that sub-section, cease to exist and seperate Gram Panchayat shall be constituted for the new Gram in accordance with the provisions of this Act.
